Section 5 in Jharkhand State Electricity Regulatory Commission (Electricity Supply Code) Regulations, 2015
5. Requisition for Supply.
- 5.1 Licensee's obligation to supply5.1.1The Distribution Licensee shall, on an application by the owner or occupier of any premises located in his area of supply, give supply of electricity to such premises within the time specified in these Regulations, provided:(a)the supply of power is technically feasible;(b)the applicant has observed the procedure specified in these Regulations; and(c)the applicant agrees to bear the cost of supply and services as specified in the Code.(d)[ Application form for release of new provisional electricity connection (for load up to 2kW) - Annexure 20.] [Inserted by Jharkhand Notification No. 62, dated 8.11.2018 (w.e.f. 7.9.2015).]5.1.2The system of supply and voltage shall depend on the category of the consumer and the load as per details given in section A4 of these Regulations, subject to clause 4.7 of these Regulations.5.2Licensee's obligation to extend the distribution system and consumer's share in the cost. - 5.2.1 The Distribution Licensee is responsible for ensuring that its distribution system is upgraded, extended and strengthened to meet the demand for electricity in its area of supply.5.2.2The Distribution Licensee shall meet the cost for strengthening / up-gradation of the system to meet the demand of the existing consumers through its annual revenues or funds arranged by the Distribution Licensee and this cost shall be recovered from the consumers through tariff.5.2.3The cost of extension and up-gradation of the system for meeting demand of new consumers shall be recovered from the new consumers through system loading charges as approved by the Commission. The cost of extension of distribution mains and extension / up-gradation of the system up to the point of supply for meeting demand of new consumers shall be payable by the consumer or any collective body of the consumers or otherwise as may be directed by the Commission as per the provisions of Section 46 of the Act.5.2.4In case of new connection, the consumer shall bear Service Connection Charges, i.e. the cost of extension of service connection from the distribution mains to the point of supply, and shall pay the security deposit (except in case of prepaid meters) as detailed in Annexure 18 to these Regulations.5.3Conditions for Grant of Connection. - 5.3.1 The Distribution Licensee shall prominently display on its website and wherever feasible, in its offices, the updated status of applications for new connections in that area/circle, detailed procedure for grant of new connection and the complete list of documents required to be furnished along with such applications. Normally no document, which has not been so listed, will be required for processing application forms for new connection. Security amount and cost of service line to be deposited by applicant in accordance with Annexure 18 to these Regulations shall also be prominently displayed.5.3.2Connection to unauthorised colonies/areas shall not be granted in case of a restraining/prohibition order by the government or competent authority.5.3.3Purchase of existing property: Where the applicant has purchased an existing property whose electricity connection has been disconnected, it shall be the applicant's duty to verify that the previous owner has paid all dues to the Distribution Licensee and obtained a "no-dues certificate" from him. In case such "no-dues certificate" has not been obtained by the previous owner before change in ownership of property, the new owner may approach the Distribution Licensee for such a certificate. The Distribution Licensee shall acknowledge receipt of such request and shall either intimate in writing the dues outstanding on the premises, if any, or issue a "no-dues certificate" within 1 month from date of receipt of such application. In case the Distribution Licensee does not intimate the outstanding dues or issue a "no-dues certificate" within this time, new connection to the premises shall not be denied on grounds of outstanding dues of the previous consumer. In such an event, the Distribution Licensee shall have to recover his dues from previous consumer as per provisions of law.5.3.4Sub-divided property: Where a property has been legitimately sub-divided, outstanding dues for consumption of energy on such undivided property, if any, shall be divided on pro-rata basis based on area of such sub-divided property. A new connection to any portion of such sub-divided premises shall be given only after the share of outstanding dues attributed to such legitimately sub-divided premises is duly paid by the applicant. A licensee shall not refuse connection to an applicant only on the ground that dues on the other portion(s) of such premises have not been paid, nor shall the Distribution Licensee demand record of last paid bills of other portion(s) from such applicants.5.3.5Reconstruction of existing property: In case of demolition and reconstruction of the entire premises or building, the existing consumer installation shall be surrendered, meter and service line shall be removed and the agreement shall be terminated. The security deposit of the consumer shall be duly returned by the Distribution Licensee in accordance with clause 8.2.15 of these Regulations. A new connection shall be taken for the reconstructed building after clearing all dues on the old premises. Temporary power supply from existing connection shall not be allowed for construction purpose in such cases.5.4Point of Supply. - 5.4.1 For the purpose of these terms and conditions of supply, the following shall be deemed as separate establishments:(a)Establishments/premises having distinct set up and staff, or(b)Establishments/premises owned or leased by different persons, or(c)Establishments/premises covered by different licensee or registrations under any law where such procedures are applicable, and(d)Establishments/premises for domestic category households having relevant document from the local authorities, identifying the premises as separate.Each separate establishment will be given a separate point of supply.5.4.2An application for single point supply of electricity for residential purposes can be made by:(a)a registered Co-operative Group Housing Society (Housing Society), for making electricity available to the members of such Society residing in the same premises. Provided that it shall not in any way prejudicially affect the right of a person residing in the housing unit, sold or leased by such housing society, to demand electricity supply directly from the Distribution Licensee of the area;(b)a person (employer) for making electricity available to his employees residing in the same premises.5.4.3The terms and conditions for a single point supply under clause 5.26 above shall be as under:(a)the housing society/employer shall apply to the Distribution Licensee for the entire connected load / contract demand of the colony and its additions from time to time;(b)the land/ accommodation reasonably required for installation of metering at the point of supply shall be provided by the housing society / employer free of cost to the Distribution Licensee:Provided that if any dispute arises with reference to the requirement of the land/ accommodation including the area which has been requisitioned by the Distribution Licensee, for safe, and secure operations, such dispute shall be referred under the Consumer Grievance Redressal Regulations to the concerned forum;(c)the quality and system of supply shall be as per relevant regulations, as in force from time to time;(d)the system of wires and associated facilities from the single point of connection to the installation for making electricity available to the members of such society residing in the same premises of the housing society/employer along with the electrical installations of individuals shall conform to the safety requirements of the Act, and all Rules and Regulations made thereunder. The electrical installation shall be wired as provided in the Rules/Regulations and shall be tested before releasing connection through single point supply;(e)all individual connections shall be metered;(f)the infrastructure after the point of supply shall be laid by the applicant housing society / employer and the housing society / employer shall retain the ownership of all such assets;(g)the housing society/ employer shall be fully responsible for the maintenance of complete infrastructure network beyond the point of supply;(h)the housing society / employer shall be fully responsible for various commercial and technical activities for distribution of electricity to the members of such society residing in the same premises;(i)the housing society/employer shall not charge more than the slab-wise electricity tariff determined by the Commission for residential consumers located in the area of supply of the Distribution Licensee, where such housing society/premises is located;(j)electricity supply by the Distribution Licensee to the housing society /employer shall be governed by these Regulations and the terms and conditions for supply of electricity of the Distribution Licensee for its consumers;(k)electrical energy supply to the housing society / employer shall not be utilized by the housing society / employer in any manner pre-judicial to the Distribution Licensee and all usage shall be in accordance with the provisions of the contract entered into in this regard and the statutory provisions applicable thereto. The housing society /employer shall not extend the supply beyond its premises other than that for which it was sanctioned by the Distribution Licensee.5.5Requisition for New Electricity Service Connection. - 5.5.1 The applicant shall apply for release of new connection in the following format as given in the Annexure to these Regulations:(a)Application form for release of new connection (Low Tension) - Annexure 1(b)Application form for release of new connection (High Tension/ Extra High Tension) - Annexure 2(c)Format for declaration/undertaking to be signed at the time of receiving electricity supply - Annexure 35.5.2Application forms shall be available at all local offices of the Distribution Licensee free of cost. The Distribution Licensee shall also put up a copy of all application forms, agreement formats, existing tariff schedule and Electricity Supply Code on its website for free download. Legible photocopies of a blank form may be made by the consumer which shall be accepted by the Distribution Licensee.5.5.3The Distribution Licensee shall clearly display on its website the address and telephone numbers of offices where filled-up application form can be submitted. The Distribution Licensee shall also display in each office the address and telephone numbers of offices in the respective area of supply where filled-up application form pertaining to that particular area can be submitted. The same shall also be clearly mentioned behind each application form. Any assistance or information required in filling up the form shall be provided to applicants at the local office of the Distribution Licensee.5.5.4The Distribution Licensee shall also provide new avenues for applying for new connection or modification in existing connection through website, call centres, etc. which minimise the applicant's interface with the utility during the process.5.5.5Requisition for new supply of electricity shall be made in duplicate in the prescribed format of application form. Application forms must be accompanied with a photograph of the applicant (one each on the duplicate copies), identity proof of the applicant, proof of applicant's ownership or legal occupancy over the premises for which new connection is being sought, proof of applicant's current address, and in specific cases, certain other documents as detailed in clauses 5.5.7 - 5.5.12 of these Regulations. The applicant shall also provide the name, address, licence number and contact number of the Licensed Electrical Contractor who will certify the wiring works pertaining to the premises. The applicant is also required to mention whether he/she wants to carry out the works of laying service line and/or dedicated distribution facility for the electricity supply requisitioned.5.5.6Registration-cum-processing fees of Rs. 10,000/- for HT and Rs. 50,000/- for EHT shall be levied while applying for new connection. These charges shall be adjusted by the Distribution Licensee while issuing the demand note.5.5.7Any of the following documents shall be considered as acceptable proof of identity:(a)If the applicant is an individual:(i)Aadhaar (UID) Card(ii)Electoral identity card;(iii)Passport;(iv)Driving license;(v)Ration card;(vi)Photo identity card issued by Government agency;(vii)PAN card;(viii)Photo Certificate from village Pradhan or any village level Government functionary like Patwari/ Lekhpal/ in-charge of primary health centre etc.(b)If the applicant is a company, trust, educational institution, government department etc, the application form shall be signed by a competent authority (e.g. Branch Manager, Principal, Executive Engineer, etc) along with a relevant resolution/ authority letter of the institution concerned.5.5.8Any of the following documents shall be considered as acceptable proof of ownership or occupancy of premises:(a)Copy of registered sale deed or registered lease deed or registered partition deed or in the case of agricultural connections a copy of khasra / khatauni / khata nakal(b)Registered General Power of Attorney;(c)Municipal tax receipt or Demand notice or any other related document;(d)Letter of allotment.(e)An applicant who is not an owner but an occupier of the premises shall, along with any one of the documents listed at (a) to (d) above, also furnish a No Objection Certificate from owner of the premises.5.5.9Any of the following documents shall be considered as acceptable proof of current address for communication:(a)Aadhaar (UID) Card(b)Electoral identity card;(c)Passport;(d)Driving license;(e)Ration card;(f)Photo identity card issued by any Government agency;(g)Statement of running Bank Account;(h)Most recent Water / Telephone / Electricity / Gas connection Bill;(i)Income Tax assessment order5.5.10In case of a partnership firm - The applicant shall furnish the partnership deed and an authorization in the name of the applicant for signing the requisition form and agreement;5.5.11In case of Public and/or Private limited Company - The applicant shall furnish the Memorandum and Articles of Association and Certificate of Incorporation along with an authorization in the name of the applicant for signing the requisition form and agreement;5.5.12Other documents applicable only for select consumer categories:(a)Industrial consumers: Valid Industrial License, if applicable;(b)Agricultural consumers: No Objection Certificate from competent government authority for tube wells, if required;(c)Non-Domestic Khokhas and Temporary Structure: No Objection Certificate for khokha or temporary structure from the nagar nigam / nagar palika / nagar panchayat / gram sabha / gram panchayat / land development authority / land owning agency.Provided that for all consumer categories, the Distribution Licensee may, at its discretion, give supply by scrutinizing alternative documents provided by the applicant:Provided further that the applicant shall provide any additional documents as required from the applicant under any statute for the time being in force.[5.5.13 Provisional connection to an individual applicant who does not have any proof of legal occupancy/ ownership of premises: -The Distribution Licensee may grant provisional electrical connections, up to the load of 2 kW, for single phase domestic or commercial category of individual applicant, who does not have any proof of legal occupancy/ ownership of premises. Provided that such provisional electrical connection may not be given to any applicant residing on any disputed house/premises/plot/piece of land on which there is case pending in any Court under republic of India and a restraining/ prohibitory order has been issued;Provided that the individual has submitted acceptable proof of identity as listed in Clause 5.5.7 of these Regulations;Provided further that(a)Provisional connection shall not in any way make the applicant lawful owner or occupier of the premises(b)Applicant shall not use such connection as the legal Address Proof Or Proof Of Residence, which shall be printed on the electricity bill of consumer;]
